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Tata Seshaiah Appellant

V/S

Maruboyina Sankaramma And Two Others Respondents

Referred Judgements :-

S SOMESWAR RAO V. S.TIRUPATAMMA [REFERRED TO]
GOVINDARAJU VS. MARIAMAN [REFERRED TO]
MAUNICKA POOSALI VS. ANJALAI AMMAL [REFERRED TO]
ABDUL RAHEEM VS. KARNATAKA ELECTRICITY BOARD [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
BHAGWANTI VS. JIUTI [REFERRED TO]
MOVVA BUTCHAMMA VS. MOVVA VENKATESWARARAO [REFERRED TO]
TALARI NAGESHWAR RAO VS. NAKKALA PUSHPAVATHI [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is preferred by the appellant/1st defendant in O.S.No.204 of 1991 aggrieved by the Judgment and Decree dated 15.07.2005 in A.S.No.2 of 1999 passed by the IV Additional District Judge, Nellore, whereby and whereunder the learned Judge allowed the appeal filed by the plaintiff and set aside the Judgment and Decree dated 03.11.1998 in O.S.No.204 of 1991 passed by the III Additional Junior Civil Judge, Nellore, filed for permanent and mandatory injunction.

(2.) The parties in this Second Appeal are referred as they were arrayed before the Trail Court.

(3.) The factual matrix of the case is thus:

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TATA SESHAIAH Vs. MARUBOYINA SANKARAMMA AND TWO OTHERS

Referred Judgements :-

JUDGEMENT

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